Section 42 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
42. Extent of land which tenant may purchase under section 41.
- The right of a tenant under Section 41 to purchase from his landlord the land held by him as a tenant shall be subject to the following conditions, namely:-(a)if the tenant does not hold and cultivate personally any land, as [an owner] [These words were substituted for the words 'a tenure-holder', by Schedule III, Clause 20.] the purchase of the land by him shall be limited to the extent of three family holdings;(b)if the tenant holds and cultivates personally any land as [an owner] [These words were substituted for the words 'a tenure-holder' by Schedule III, Clause 20.] the purchase of the land by him shall be limited to such area as will be sufficient to make up the area of the land held by him as [an owner] [These words were substituted for the words 'a tenure-holder' by Schedule III, Clause 20.] to the extent of three family holdings;(c)the extent of the land remaining with the landlord after the purchase of the land by the tenant whether to cultivate personally or otherwise shall not be less than one family holding.
